Supreme Court - Daily Orders
Munnalal @ Kalu vs The State Of Madhya Pradesh on 4 September, 2014
ITEM NO.24 REGISTRAR COURT. 1 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR PANKAJ BHANDARI
Criminal Appeal No(s). 1676/2010
MUNNALAL @ KALU Appellant(s)
VERSUS
STATE OF M.P. Respondent(s)
Date : 04/09/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr. Ansar Ahmad Chaudhary,Adv.
For Respondent(s)
Mr. C. D. Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Despite Registrar's Court Order dated 13th May,2014, additional documents have not been filed by the parties.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
(PANKAJ BHANDARI) Registrars Signature Not Verified Digitally signed by Hema Joshi Date: 2014.09.08 15:45:24 IST Reason: